CLCON/65/2018
2021 Latest Caselaw 3350 UK

Citation : 2021 Latest Caselaw 3350 UK
Judgement Date : 27 August, 2021

Uttarakhand High Court

CLCON/65/2018 on 27 August, 2021

 IN THE HIGH COURT OF UTTARAKHAND
                       AT NAINITAL
         ON THE 27TH DAY OF AUGUST, 2021
                          BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


         CONTEMPT PETITION No. 65 of 2018

BETWEEN:

Santosh Joshi.                                 ...Petitioner
        (By Mr. Maneesh Bisht, Advocate)

AND:
Harish Chandra Singh Rawat.                   ...Respondent
        (By Mr. H.M. Raturi, Deputy Advocate General with Mr.
        Pradeep Hariya, Standing Counsel for the State of
        Uttarakhand)


                        JUDGMENT

Learned counsel for the petitioner makes a statement at the bar that the order passed by Writ Court has been complied with.

2. In view of the statement so made by learned counsel for the petitioner, the Contempt Petition is closed. Contempt notice issued to the respondent is hereby discharged.

(MANOJ KUMAR TIWARI, J.) Arpan

Download the LatestLaws.com Mobile App